PAKKAR Vs. PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) The prayers in the Writ Petition are as follows:-

(2.) The petitioner is the absolute owner-in-possession of 45 cents of land comprised in Survey No.1/1 of Puthuppady Village, Kozhikode Taluk. He acquired title and possession over the property as per 'verumpattom' sale deed executed on 24/5/2000. Thereafter, as per the proceedings of the Land Tribunal, Kozhikode, the petitioner obtained Ext.P2 Sale certificate in respect of the property. The petitioner effected mutation with respect to the property in his name.

(3.) The property lies on the western side of the 2 nd and 4th curves (churam) of Thamarassery-Wayanad Road. In 2006, the National Highways Authority of India commenced the work of widening the road. For widening of the National Highway and for the geometrical improvements to bend Nos. 3,5,6, 7 and 8, respondent No.3 made a request to the Forest Department to acquire the forest land. The petitioner understood that the Department of Forest approved the proposal.